The Goa Comunidade Employees (Conditions of Service) Act, 1981

 
 
 
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GOVERNMENT OF GOA 
Law Department (Legal Advice) 
Notification 
LD/4/6/81-(D) 
 
The following Act which was passed by the Legislative Assembly of Goa, Daman and 
Diu on the 29 th day of July, 1981 and assented to by the Administrator on 16 -10-1981, is 
hereby published for the general information of the public. 
 
B. S. Subbanna, Under Secretary (Drafting). 
 
Panaji, 23rd October, 1981. 
 
The Goa Comunidade Employees (Conditions of Service) Act, 
1981 
(Act No. 15 of 1981) 
AN 
ACT 
 
to provide for the regulation of conditions of service of the employees of the 
Comunidades and for matters connected therewith. 
BE it enacted by the Legislative Assembly of Goa, Daman and Diu in the 
Thirty-second Year of the Republic of India as follows:— 
1. Short title, extent and commencement.— (1) This Act may be called the Goa 
1[Omitted] Comunidade Employees (Conditions of Service) Act, 1981. 
(2) It shall extend to the whole of the Union territory of Goa, Daman and Diu. 
(3) It shall come into force on such date as the Administrator may, by notification in 
the Official Gazette, appoint. 
2. Definitions.— In this Act, unless the context otherwise requires,— 
(1) “Administrator” means the Administrator of Goa, Daman and Diu appointed by 
the President under article 239 of the Constitution; 
(2) “appointed day” means the day of coming into force of this Act; 
(3) “Code” means the Legislative Diploma No. 2070 dated 15th April, 1961; 
 
(4) “Comunidade” means a Comunidade as constituted under the Code and 
which is in existence on the appointed day; 
(5) “employee” means a person appointed under the Code and who is serving in 
connection with the affairs of a Comunidade on the appointed day; 
(6) “post” means a post which exists in a Comunidade in the appointed day. 
 
 
 
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3. Power to make rules regulating recruitment and conditions of service of 
employees.— (1) The Administrator may make rules for the regulation of 
recruitment to posts and the conditions of service of the employees. 
(2) Any such rule may be made so as to be retrospective to any date not earlier than the 
appointed day: 
Provided that no person shall, by virtue of such retrospective effect, be liable to refund 
any amount paid to him by way of salary or allowances or pension befo re the making of 
any such rule. 
4. Repeal. — (1) On the making of any rule under section 3, the corresponding law, if 
any, in respect of any matter for which provision is made in that rule, shall stand repealed 
with effect from the date of the coming into force of that rule. 
(2) The provisions of sections 6 and 24 of the General Clauses Act, 1897 (Central Act 
10 of 1897) shall apply to such repeal as if the rule and the corresponding law referred to 
in sub-section (1) were Central Acts. 
 
 
 
 
Secretariat, U. D. SHARMA, 
Panaji. Secretary to the Government of 
Dated: 23rd October, 1981. Goa, Daman and Diu, 
Law Department, 
(Legal Advice). 
 
 
 
 
 
(Published in the Official Gazette, Series I No. 31 dated 29-10-1981) 
 
 
 
 
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1. The words “Daman and Diu” omitted vide Goa Act 20 of 2021. 

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